PEOPLE SOCIAL SERVICE SOCIETY,KOLKATA vs. C.I.T. (EXEMPTION), KOLKATA

PDF · subscribers
ITA 404/KOL/2019Status: DisposedITAT Kolkata27 February 2020AY 2016-172 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal treated the appeal as withdrawn. The appeal was dismissed as withdrawn by the tribunal.

What were the facts?

The assessee filed an appeal for the assessment year 2016-17. The assessee subsequently filed a letter seeking to withdraw its main appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be dismissed as withdrawn, as requested by the assessee.

Which sections of the Income-tax Act were involved?

Section 119(2)(b)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, KOLKATA BENCH “C” KOLKATA

Before: Shri S.S.Godara & Dr. A.L. Saini

आदेश /O R D E R PER S.S.Godara, Judicial Member:- This assessee’s appeal for assessment year 2016-17 calls into question of the Commissioner of Income Tax-(Exemption) Kolkata’s order dated 26.12.2018 passed in M.No. CIT(E)/119(2)(b)/Kol/2018- 19/4675-4677, involving proceedings u/s 119(2)(b) of the Income Tax Act, 1961’.

2.

Case file suggest that the assessee has already filed its letter dated 12.07.2019 seeking to withdraw its main appeal. The Revenue is People Social Service Society Vs. CITI(Ex), Kol. Page 2 fair enough in not opposing the same during the course of hearing. We treat this appeal as withdrawn therefore.

3.

This assessee’s appeal is dismissed as withdrawn.

More judgments on Section 119(2)(b)

All 980 judgments and leading authorities on Section 119(2)(b) →

Recent GST High Court judgments

Search GST case law →